Sachin vs State Of U.P. And Another
2019 Latest Caselaw 4771 ALL

Citation : 2019 Latest Caselaw 4771 ALL
Judgement Date : 20 May, 2019

Allahabad High Court

Sachin vs State Of U.P. And Another on 20 May, 2019

Bench: Ajit Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 71
 

 
Case :- CRIMINAL APPEAL No. - 2809 of 2019
 

 
Appellant :- Sachin
 
Respondent :- State Of U.P. And Another
 
Counsel for Appellant :- Neerad Srivastava,Sharad Kumar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ajit Singh,J.

Criminal Misc. Correction Application No.4 of 2019

Heard learned counsel for the appellant and learned A.G.A. for the State as also perused the record.

Learned counsel for the appellant is permitted to correct the prayer clause during the course of the day.

The correction application is allowed.

In view of the submission made by learned counsel for the appellant, following correction is being incorporated in the order dated 6.5.2019.

The word 'Border' be added after the word 'Loni' appearing in the 6th line of 2nd paragraph of the order dated 6.5.2019.

Order Date :- 20.5.2019

R./

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